SUBIR KUMAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is the Headmaster presently engaged at Madhabpur Prahlad Smriti Vidyapith within Police Station Amdangha, Village and Post Office-Madhabpur, District:North24-Parganas. He has moved the present writ petition with the prayer that necessary direction be made directing the respondent authorities to withdraw and/or setting aside the memo vide No.102/G dtd. 2/4/2020 issued by the District Inspector of Schools, North 24 Parganas, being respondent No.4.

(2.) He has further prayed that the respondents be directed to grant an additional increment @ 3 % along with additional grade pay, as well as arrear salary.

(3.) The petitioner has also challenged the Memo No.292-SL/5S-294/12 dtd. 22/3/2017 issued by the Joint Secretary, School Education Department, Government of West Bengal, being respondent No.2 and has prayed for quashing of the same.